KALORAM PATAR Vs. GHANA HIRA

JUDGEMENT

(1.) HEARD Mr. A. Sarma, learned counsel for the petitioners. Mr. Sharma, learned counsel has submitted that respondents have not appeared before this Court despite service of notice.

(2.) THIS is an application under Section 115 read with Section 151 of the Code of Civil Procedure. Under challenge are the orders dated 22.02.2006 and 28.02.2006 passed by the learned Civil Judge (Junior Division) No. 2, Morigaon in Title Execution No. 4/2005 arising out of Title Suit No. 9 of 2002.

(3.) THE appeal preferred being Title Appeal No. 8/2004, was also dismissed by judgment and decree dated 24.03.2005 passed by the learned Civil Judge (Senior Division), Morigaon.